SUNIL BALMIKI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Shyamji Dixit, learned counsel for the applicant, Sri Arpit Kumar, learned A.G.A. for the State and perused the records.

(2.) The instant application has been filed seeking release of the applicant on bail in Case Crime No.131 of 2023, under Ss. 380, 411 I.P.C., registered at Police Station Maigalganj, District Kheri.

(3.) The aforesaid case has been registered on the basis of an F.I.R. lodged on 8/4/2023 alleging commission of theft of an inverter, battery, solar plate and some other articles from a school. The police claim to have arrested three persons on the basis of an information received from a mukhbir and to have recovered Rs.2100.00 cash from the applicant. It is alleged that the accused persons confessed their involvement in commission of the present case.